Section 11(2)(c) in Jharkhand Academic Council Act, 2002

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

(c)If he-

(i)has been declared in same by a judgment of a Court of Law.

(ii)is insolvent.

(iii)has been convicted by a Court of Law for any offence having punishment of more than three months.

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